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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(1)The Authority or Commission shall every year cause to be prepared and shall adopt annual estimates of income and expenditure of the Authority or Commission, as the case may be, for the ensuing year.